Section 351 in The West Bengal Motor Vehicles Rules, 1989
351. Power to record violations, etc.
- Whenever an offence has been compounded under sub-section (1) of section 200 of the Act or whenever a penalty has been imposed under any of the provisions of Chapter XIII of the Act, any Registering Authority, Licensing Authority, any officer of the Motor Vehicles Department not below the rank of Motor Vehicles inspector or any police officer not below the rank of Sub-inspector, or Sergeant in whose jurisdiction such offence has been committed. shall be authorised to make an entry or record in the certificate of registration, or in the driving licence or in the permit in the case of a transport vehicle, as the case may be, to that effect.
